Section 13(5) in Himachal Pradesh Electricity Regulatory Commission (Promotion of Generation from the Renewable Energy Sources and Terms and Conditions for Tariff Determination) Regulations, 2017
(5)The parties shall, while arriving at a mutual understanding about sale/purchase of power, also mutually decide the tariff option to be adopted, and shall, before submitting the joint petition for approval of the proposed power purchase agreement under regulation 8, also reflect the same in the proposed power purchase agreement:Provided that the tariff option adopted in the power purchase agreement shall be irrevocable and binding.
